B.AMIT STHALEKAR, J. - (1.) THE petitioner in this writ petition is aggrieved by the order dated 13.11.2001 whereby the District Inspector of Schools, Mau (DIOS) has declined grant of approval to the Adhoc appointment of the petitioner.
(2.) BRIEFLY stated the case of the petitioner is that he was appointed as a L.T. Grade Teacher on Adhoc basis through letter dated 8.7.1995 in pursuance of an advertisement for the said post in the Janta Inter College, Ranipur District Mau. It is also stated that the appointment was approved by the DIOS by order dated 31.3.1997, copy of which is stated to have been filed as Annexure -2 to the writ petition. However, with effect from 16.8.1997 the salary which was being paid to the petitioner has been stopped. The petitioner filed writ petition no. 17456 of 2000 which was disposed of by this Court by order dated 13.2.2001 with a direction to the DIOS to decide the petitioner's pending representation. It is in pursuance thereof that the impugned order dated 13.11.2001 has been passed.
(3.) I have heard Shri Siddhartha Varma, learned counsel for the petitioner and Shri Mata Prasad, learned Addl. Chief Standing Counsel for the respondents. In the writ petition it has been stated that one Satya Ram Singh, a permanent L.T. Grade Teacher was promoted to the post of Hindi Lecturer in the Lecturer Grade on Adhoc basis. In paragraph 8 of the writ petition it is stated that the vacancy was advertised and out of several candidates, the petitioner was selected as a L.T. Grade Teacher on Adhoc basis. Copy of the advertisement has not been filed by the petitioner. A perusal of the letter of appointment of the petitioner (Annexure -1 to the writ petition) mentions that the petitioner has been appointed on the post of Assistant Teacher in the Grade of 1400 - 2300 for a period of one year on probation. This letter does not refer to any advertisement in which the petitioner may have been selected and it also does not indicate as to how the vacancy arose and against which vacant post of Assistant Teacher, the petitioner was appointed. The appointment letter has been issued by the Manager of the Janta Inter College, Ranipur Mau and it also does not indicate as to whether prior to appointment the sanction of the DIOS was taken. Annexure -2 to the writ petition is stated to be the letter of approval. This is dated 31.3.1997 and in the subject matter it is mentioned as Adhoc appointment.;